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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)In any criminal case in which the Public Prosecutor is bound to appear or may be instructed to appear under rule 19, but is unable to appear, the District Magistrate may engage a Private legal practitioner.